Madras High Court
M/S.Dhanalakshmi Paper Mills (P) Ltd vs Sankar Raj on 23 March, 2018
Author: P.N.Prakash
Bench: P.N.Prakash
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 23.03.2018 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH M.P.(MD) Nos.1 of 2002 in Crl.R.C.(MD) No.SR17604 of 2012 M/s.Dhanalakshmi Paper Mills (P) Ltd., Rep. through its Power of Attorney, Pasupathi, (50/12), S/o.T.Ramasubbu, Vilampatti, Mill Quarters, Nilakottai, Dindigul District. ... Petitioner / Petitioner vs. Sankar Raj, Proprietor, Sri Rajarajeswari Traders, No.59, Chinnathambi Street, Chennai ? 600 001. ... Respondent / Respondent PRAYER (M.P.(MD) No.1 of 2012): Miscellaneous petition filed under Section 5 of the Limitation Act to condone the delay of 16 days in filing the above Revision against the order dated 04.04.2012 passed by the learned Judicial Magistrate, Nilakottai, Dindigul District in Cr.M.P.No.4930 of 2011 in C.C.No.173 of 2011. PRAYER (Crl.R.C.(MD) No.17604 of 2012): Criminal Revision Case filed under Section 397 r/w 401 Cr.P.C., to call for the records and set aside the order in Cr.M.P.No.4930 of 2011 dated 04.04.2012 against C.C.No.173 of 2011 on the file of the learned Judicial Magistrate, Nilakottai, Dindigul District. !For Petitioner : Mr.S.Muthalraj ^For Respondent: :ORDER
When this Court was about to dismiss this petition on merits, the learned counsel for the petitioner sought permission of this Court to withdraw this petition and he also made an endorsement to that effect.
2. In view of the endorsements so made, this Miscellaneous Petition is dismissed as withdrawn and consequently, Crl.R.C.(MD) No.SR17604 of 2012 is rejected.
To:
1.The Judicial Magistrate, Nilakottai, Dindigul District..